Section 48 in The Bihar Panchayat Election Rules, 2006
48. Appointment of counting Agent.
(1)Each contesting candidate or his Election Agent may appoint a Counting Agent for the candidate in Form-12.(2)The Candidate or his Election Agent will hand over two copies of the appointment letter (Form 12) to the counting Agent, one of which to be kept by himself and produce the second copy before the Returning Officer or the officer authorised by him and will sign before him on the declaration contained therein and the officer will keep the second copy under his custody.
